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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(4) in The Chhattisgarh Motor Vehicles Rules, 1994

(4)Subject to the provisions of sub-rule (3) and Rule 81, goods may be carried in a stage carriage at any time in accordance with the conditions specified in the permit, provided that obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.